New India Assurance Company Ltd vs Priyanka Singha And 4 Ors
2025 Latest Caselaw 8440 Gua

Gauhati High Court

New India Assurance Company Ltd vs Priyanka Singha And 4 Ors on 10 November, 2025

                                                               Page No.# 1/2

GAHC010241742025




                                                        undefined

                          THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)



         I.A.(Civil)/3544/2025

         NEW INDIA ASSURANCE COMPANY LTD
         HAVING ITS REGISTERED AND HEAD OFFICE AT NEW INDIA ASSURANCE
         BUILDING 87 MAHATMA GANDHI ROAD FORT MUMBAI AND REGIONAL
         OFFICE AT GS ROAD GUWAHATI REPRESEENTED BY THE CHIEF REGIONAL
         MANAGER


          VERSUS

         PRIYANKA SINGHA AND 4 ORS
         WIFE OF LATE PRIYO KUMAR SINGH RESIDENT OF FOREST BLOCK
         UDAYPUR PO AND PS MERAPANI 2 MOUZA GHILADHARI DISTRICT
         GOLAGHAT ASSAM

         2:NITYA SINGHA MINOR
         DAUGHTER OF LATE PRIYO KUMAR SINGH RESIDENT OF FOREST BLOCK
         UDAYPUR PO AND PS MERAPANI 2 MOUZA GHILADHARI DISTRICT
         GOLAGHAT ASSAM

         3:PURNIMA DEVI
         MOTHER OF LATE PRIYO KUMAR SINGH RESIDENT OF FOREST BLOCK
         UDAYPUR PO AND PS MERAPANI 2 MOUZA GHILADHARI DISTRICT
         GOLAGHAT ASSAM

         4:IMTAZ AHMED
         SON OF LATE SAIFUDDIN AHMED RESIDENT OF MOINAPARA GAON PO
         MOINAPARA PS GOLAGHAT DISTRICT GOLAGHAT ASSAM

         5:SALEH AHMED
         SON OF LATE TAMIJUDDIN AHMED RESIDENT OF SANTIPUR WARD NO 4
         GOLAGHAT TOWN PO AND PS GOLAGHAT DISTRICT GOLAGHAT ASSAM
         ------------
                                                                        Page No.# 2/2

           Advocate for : MR. S DUTTA
           Advocate for : appearing for PRIYANKA SINGHA AND 4 ORS



                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                      ORDER

Date : --10.11.2025

Heard Mr. S. Dutta, the learned counsel for the applicant/appellant.

This is an application for stay of the petition under Order XLI Rule 5 of the CPC against the impugned Judgment & Award dated 14.08.2025 passed by the learned Member, MACT, Golaghat in MAC Case No. 154/2018.

In view of this, the execution of impugned Judgment & Award dated 14.08.2025 is hereby stayed till disposal of the MAC Appeal No. 505/2025 subject to deposit of 50% of the awarded amount before the Registry within 6 weeks.

Further Registry is hereby asked to release the amount in favour of the claimant/respondent after due verification and subject to submission of indemnity bond in that regard.

With the above observations, the I.A. stands disposed of.

JUDGE

Comparing Assistant